SUPERINTENDENT OF POST OFFICES Vs. SACHIN KUMAR

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioners against Respondent as detailed above, under sec. 58(1) (b) of Consumer Protection Act 2019, against the order dtd. 22/6/2020 of the State Consumer Disputes Redressal Commission, Himachal Pradesh at Shimla (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No.229 of 2019 in which order dtd. 29/4/2019 of District Consumer Disputes Redressal Commission Una, H.P. (hereinafter referred to as District Forum) in Consumer Complaint (CC) No. 86/2016 was challenged, inter alia praying to:-

(2.) The Revision Petition has been filed with a delay of 123 days (215 days in the application for condonation of delay). IA/3244/2021 has been filed for condonation of delay in filing the Revision Petition. In view of the reasons mentioned in the application for condonation of delay, the application is allowed. Delay is condoned.

(3.) While the Revision Petitioners were Appellants and the Respondent was Respondent in the said FA229/2019 before the State Commission, the Petitioners were Opposite Parties (OPs) and Respondent was Complainant before the District Commission in the CC 86/2016.